High Courts19 Jul 1994Dismissed
Western Coalfields Ltd. Vs Notitied Area Committee, Dongar-Parasia and Others
Madhya Pradesh High Court · AIR 1995 MP 46
Madhya Pradesh Municipalities Act, 1961 — Section 127, 127(A), 341(1), 7
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1994
481 judgments · page 12 of 25
High Courts19 Jul 1994
Darwari Lal Gyaprasad Dubey and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1994) 2 MPJR 105 : (1995) 40 MPLJ 521 : (1995) MPLJ 521
Constitution of India, 1950 — Article 162Essential Commodities Act, 1955 — Section 3, 7
High Courts19 Jul 1994Allowed
Dr. Sushma Dubey Vs Registrar, Rani Durgawati Vishwa Vidyalaya, Jabalpur and three Others
Madhya Pradesh High Court · (1995) 1 MPJR 81
Constitution of India, 1950 — Article 14, 227Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 — Section 4, 49, 52
High Courts18 Jul 1994
Commissioner of Income Tax Vs Gupta Oil and Flour Mills
Madhya Pradesh High Court · (1994) 121 CTR 441 : (1994) 210 ITR 709 : (1994) 76 TAXMAN 375
High Courts18 Jul 1994
Larsen and Toubro Ltd. Vs The Director of Industrial Health and Safety and Another
Madhya Pradesh High Court · (1995) 70 FLR 191 : (1995) 2 LLJ 158
Factories Act, 1948 — Section 2
High Courts18 Jul 1994
Commissioner of Income Tax Vs Indian Aluminium Industries
Madhya Pradesh High Court · (1994) 121 CTR 306 : (1994) 210 ITR 737 : (1995) 40 MPLJ 206 : (1995) MPLJ 206 : (1994) 77 TAXMAN 249
Income Tax Act, 1961 — Section 210, 211, 211(2), 212(3A), 215(4)
High Courts15 Jul 1994Dismissed
Ramswaroop Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1995) CriLJ 1707 : (1994) 2 MPJR 82
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts15 Jul 1994
Divakar Mishra Vs State of M.P.
Madhya Pradesh High Court · (1994) ILR (MP) 393 : (1995) JLJ 672 : (1995) 1 MPJR 210
Penal Code, 1860 (IPC) — Section 307, 308, 309, 310, 311Probation of Offenders Act, 1958 — Section 4
High Courts15 Jul 1994Dismissed
Ramswaroop Nonelal Rajput Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1995) 40 MPLJ 638 : (1995) MPLJ 638
Penal Code, 1860 (IPC) — Section 302
High Courts15 Jul 1994Allowed
Usha Devi Malhotra and Others Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1995) 40 MPLJ 113 : (1995) MPLJ 113
Constitution of India, 1950 — Article 363AMadhya Pradesh Ceiling on Agricultural Holdings Act, 1960 — Section 2, 9Madhya Pradesh Land Revenue Code (Amendment) Act, 1979 — Section 57(1)
High Courts15 Jul 1994Allowed
Usha Devi (Smt.) and others Vs State of M.P. and others.
Madhya Pradesh High Court · (1995) 2 MPJR 60
Constitution of India, 1950 — Article 12, 14, 363A, 366Madhya Pradesh Land Revenue Code, 1959 — Section 157, 158, 158(2), 181, 185
High Courts14 Jul 1994
State of M.P. Vs Miland Joshi and Others
Madhya Pradesh High Court · (1994) JLJ 495 : (1994) 2 MPJR 335
Constitution of India, 1950 — Article 23, 31C
High Courts14 Jul 1994
Sweety Khandelwal and Others Vs Divisional Secretary, Board of Secondary Education, Indore and Others
Madhya Pradesh High Court · AIR 1995 MP 64 : (1994) 39 MPLJ 838 : (1994) MPLJ 838
Constitution of India, 1950 — Article 14, 30(1)
High Courts13 Jul 1994
M/s. Nemichand Dwarka Prasad, Shivpuri Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (1994) 2 MPJR 8
Madhya Pradesh General Sales Tax Act, 1958 — Section 43(1), 44(1)
High Courts13 Jul 1994
State of Madhya Pradesh Vs Ramdeo Agrawal and Another
Madhya Pradesh High Court · (1995) CriLJ 1512
General Clauses Act, 1897 — Section 27Prevention of Food Adulteration Act, 1954 — Section 13(2), 14A, 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 7(3), 9A
High Courts13 Jul 1994
Gangacharan Vs State of M.P. and Others
Madhya Pradesh High Court · (1995) CriLJ 383 : (1994) JLJ 795 : (1994) 2 MPJR 1
Madhya Pradesh Prisoners Release on Probation Act, 1954 — Section 2Madhya Pradesh Prisoners Release on Probation Rules, 1964 — Rule 3, 358, 4, 6Penal Code, 1860 (IPC) — Section 302
High Courts13 Jul 1994
State of Madhya Pradesh Vs Ramdeo Bichhalal Agrawal and Another
Madhya Pradesh High Court · (1994) 2 MPJR 99 : (1995) 40 MPLJ 197 : (1995) MPLJ 197
General Clauses Act, 1897 — Section 27Prevention of Food Adulteration Rules, 1955 — Rule 9A
High Courts13 Jul 1994
Gangacharan Baijnath Prasad Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1994) 39 MPLJ 792 : (1994) MPLJ 792
Constitution of India, 1950 — Article 226Madhya Pradesh Prisoners Release on Probation Act, 1954 — Section 2
High Courts13 Jul 1994
Baliram Latori Singh and Another Vs Prem Totaram and Another
Madhya Pradesh High Court · (1994) 39 MPLJ 993 : (1994) MPLJ 993
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 4, Order 47 Rule 1Limitation Act, 1963 — Section 5
High Courts12 Jul 1994Allowed
Indu Bai Vs Ramesh Sakhre
Madhya Pradesh High Court · (1994) 2 DMC 604
Criminal Procedure Code, 1973 (CrPC) — Section 125